Section 13 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
13. Earmarking of the scheduled Castes sub-plan/tribal sub-plan fund from plan outlays.
The State Government shall, in every financial year, earmark in such manner as may be prescribed, a portion of the total plan outlays of the State which shall be proportionate to the Scheduled Castes/Scheduled Tribe population of the State, to be called as the Scheduled Castes Sub-Plan and Tribal Sub Plan fund. In case of unspent amount out of allocation in a particular financial year, the same may be added to the next year allocation, but shall not be carried further beyond that year:Provided that, the Fund to be earmarked shall be determined at least two months prior to the commencement of the next financial year:Provided further that, the Scheduled Castes Sub-Plan and Tribal Sub-Plan Fund outlay shall be revised according to State annual Plan final outlay:Provided also that the expenditure of the Scheduled Castes Sub-Plan and Tribal Sub Plan fund shall be accounted for in the manner hereafter specified in this Act.
